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[Cites 0, Cited by 0] [Section 83] [Entire Act]

Bengal Presidency - Subsection

Section 83(4) in Calcutta Improvement Act, 1911

(4)Every such return shall be delivered to the Chairman or posted to his address within fifteen working days, or at most within thirty days, after the end of the quarter to which it relates.Explanation. - - The expression "working day" as used in this sub-section, means every day except a public holiday as defined in section 25 of the Negotiable Instruments Act, 1881.